S K SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision u/s 397/401 Code of Criminal Procedure, (hereinafter referred to for short 'Cr.P.C.') has been filed in order to quash the charge for an offence u/s 306 of IPC which has been framed on applicant vide order dated 10.01.2012 by First Additional Sessions Judge, Katni in Sessions Trial No.54/2011.

(2.) It is an admitted fact that deceased Rakesh Kumar Agrawal, (R.K. Agarwal) who was working as Rural Garden Extension Horticulture Development Officer, was transferred from Katni to Jabalpur and applicant Santosh Kumar Singh ( S.K. Singh) was transferred from Government Garden Jiyawan Deosar, District Singrauli to Government Garden Badwara District Katni on the same post held by the deceased and full charge of the post was not handed over and deceased R.K. Agarwal committed suicide on 16.9.2010 by consuming some poisonous substance.

(3.) It is also an undisputed fact that co-accused Virendra Kumar Chouksey who was District Project Officer (Horticulture), Katni has been discharged by this Court in Criminal Revision No.171/2012 on 9.2.2012 for the offence u/s 306 IPC in S.T.No.54/2011 on the suicide of R.K. Agarwal.